BHAGYADHAR DASH Vs. PKP BUILDCON PVT. LTD

JUDGEMENT

(1.) A report has been received from the Examiner of Questioned Documents, CID, Crime Branch, Orissa, Rasulgarh, Bhubaneswar rendering the opinion that the disputed signatures (X-1 to X-7) are forged signatures and had been produced by some electronic process.

(2.) Copy of the entire report be made available to learned counsel for the Petitioner as well as the Opposite Party by the Registry within two days. The report be kept back in a sealed cover with the Registry.

(3.) In the view of the above report, the present application is dismissed with costs of Rs.25,000.00 (Twenty Five Thousand) which shall be paid by the Petitioner to the Opposite Party within four weeks.